M/S. ANAND FOOD & DAIRY PRODUCTS,ANAND vs. THE DY. COMMISSIONER OF INCOME TAX, ANAND CIRCLE, ANAND

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ITA 1063/AHD/2017Status: DisposedITAT Ahmedabad08 April 2019AY 2013-144 pages

In favour of the Revenue: the assessee's appeal was dismissed. From the AI summary of this appeal.

AI SummaryDismissed

What did the Tribunal hold?

The Tribunal upheld the CIT(A)'s decision, agreeing that AY 2002-03 was the initial assessment year as per Section 80IB(14)(c)(iv). Consequently, the assessee was not eligible for the deduction in AY 2013-14.

What were the facts?

The assessee claimed deduction under Section 80IB(11A) for AY 2013-14. The Assessing Officer denied this deduction, considering AY 2002-03 as the initial assessment year based on the commencement of business. The CIT(A) confirmed this denial.

What were the issues?

The primary issue was the determination of the 'initial assessment year' for claiming deduction under Section 80IB(11A) and its impact on the eligibility for the current assessment year.

Which sections of the Income-tax Act were involved?

Section 80IB(11A),Section 80IB(14)(c)(iv)

AI-generated summary — verify with the full judgment below

Income Tax Appellate Tribunal, “D” BENCH, AHMEDABAD

Before: SHRI A. D. JAIN, VICE- & SHRI WASEEM AHMED

For Appellant: Shri Aseem Thakkar, AR
Hearing: 08.04.2019Pronounced: 08.04.2019

PER A.D. JAIN, VICE-PRESIDENT:

This is assessee’s appeal for Assessment Year 2013-14, raising following grounds:-

“1. The learned CIT(A)-4, Vadodara, erred in law and / or on facts in holding that, during the year under consideration, the appellant was not eligible for Deduction u/s 80IB(11A) of the Act.

2.

The learned CIT (A) - 4, Vadodara, erred in law and / or on facts in confirming the action of AO to deny deduction u/s 80IB(11A) of Rs. 1197817/- to the appellant @ 25% of Profit and Gains from Business and Profession.

3.

The learned CIT(A) - 4, Vadodara, erred in law and / or on facts in holding that the "initial assessment year" in case of appellant was A.Y. 2002-03, as per Section 80IB(14)(c)(iv) i.e. the year in which the appellant commenced business, and not A.Y. 2005-06 i.e. the year in which Deduction was first introduced, and thereby denying the Deduction u/s 80IB(11 A) to the appellant during the year under consideration. [The appellant had, since AY 2005-06, been claiming Deduction u/s 80IB (11 A) @ 100% of Profits for first 5 years and @ 25% of the Profits for the remaining period of 5 years and this being the 9th Year (from AY 2005-06), the appellant had claimed Deduction @ 25%. The AO was of the opinion that the current year under consideration being the 12th year (i.e. beginning from AY 2002-03, being year of commencement of business and 2 M/s. Anand Food & Dairy Products Vs. DCIT AY : 2013-14

initial assessment year as per Section 80IB (14)(c)(iv), as per AO), the appellant was not entitled to the said deduction.]”

2.

The Assessing Officer inter alia made addition of Rs.11,97,817/- on account of claim made by the assessee under section 80IB(11A) of the Income- tax Act, 1961 (hereinafter referred to as "the Act") @ 25% of the profits and gains of business. The learned CIT(A) has confirmed the assessment order by following the order of the Tribunal in assessee’s own case for Assessment Years 2007-08 to 2009-10. The learned Counsel for the assessee has contended before us that the learned CIT(A)-4, Vadodara, erred in law and / or on facts in holding that the "initial assessment year" in case of assessee was A.Y. 2002-03, as per Section 80IB(14)(c)(iv) i.e. the year in which the assessee commenced business, and not A.Y. 2005-06 i.e. the year in which Deduction was first introduced, and thereby denying the Deduction u/s 80IB(11 A) to the assessee during the year under consideration; that the assessee had, since AY 2005-06, been claiming Deduction u/s 80IB (11A) @ 100% of Profits for first 5 years and @ 25% of the Profits for the remaining period of 5 years and this being the 9th Year (from AY 2005-06), the assessee had claimed Deduction @ 25%; and that the Assessing Officer was of the opinion that the current year under consideration being the 12th year (i.e., beginning from AY 2002-03, being year of commencement of business and initial assessment year as per Section 80IB (14)(c)(iv), as per AO), the assessee was not entitled to the said deduction.

3.

Learned Departmental Representative, on the other hand, has placed reliance on the assessment order.

4.

Heard. For Assessment Years 2007-08 to 2009-10, in assessee’s own case, in ITA Nos. 1828 & 1829/Ahd/2014 and 1422/Ahd/2013, as reproduced in paragraph no. 3.3 of the impugned order, has held as follows:- “as per the definition, the initial assessment year for an undertaking engaged in the business of processing, preservation and packaging of fruits or vegetables

3 M/s. Anand Food & Dairy Products Vs. DCIT AY : 2013-14

means the assessment year relevant to previous year in which the undertaking begins such business. Admittedly, the assessee has begun the business of processing, preservation and packaging of fruits or vegetables with effect from 02.06.2001. Therefore, the assessment year relevant to previous year 01.04.2001- 31.03.2002 would be the initial assessment year. In view or above, we agree with the finding of the lower authorities that the initial assessment year was Assessment Year 2002-03 and the assessee would be entitled to 100% deduction only for first five years, including initial assessment year. This will last up to Assessment Year 2006-07 and thereafter, the assessee would be entitled to 25% deduction for the next five years. The ld. Counsel for the assessee has contended that the provision of the Act should be interpreted in a manner which makes the assessee entitled for the deduction for full ten years as intended by Section 80IB(11A). However, in our opinion, when, the Act itself has defined the initial assessment year, then we cannot put any artificial definition to the initial assessment year by holding that the initial assessment year would be 2005-06, even though the assessee had commenced the business with effect from 02.06.2001. It is a settled law that when the language of the statute is clear and unambiguous, then there should be literal interpretation i.e., as per the plain language of the statute. In the case under appeal before us, we are of the opinion that the provision of Statute is clear and unambiguous, the initial assessment year has been defined in the Act and therefore, the deduction u/s 80IB(11A) is to be allowed as per the plain language of the Section as well as plain language of the definition of 'initial assessment year’. From the plain language of definition of initial assessment year, it is evident that initial assessment year would be 2002-03 and not 2005-06 as claimed by ld. Counsel. In view of above, we do not find any justification to interfere with the order of the CIT(A), accordingly the same is sustained.. In the result, the assessee's appeals are dismissed.”

5.

The Tribunal order (supra) in assessee’s own case for Assessment Years 2007-08 to 2009-10 has not been shown to have been upset on appeal. The facts for the year under consideration remained exactly the same as those present for those years. Therefore, the ld. CIT(A) has correctly followed the said Tribunal order to decide the matter against the assessee. Thus, we uphold the impugned order in this regard.

6.

Learned CIT(A) has further held that the Chartered Accountant has wrongly issued certificate as a part of the Audit Report and Form No. 10CCB has to be ignored and that when the assessee was eligible to claim deduction under section 80IB(11A) of the Act @ 100% upto Assessment Year 2006-07 and 4 M/s. Anand Food & Dairy Products Vs. DCIT AY : 2013-14

@ 25% upto Assessment Year 2011-12, no deduction under section 80IB(11A) of the Act can be allowed in the year under consideration. This finding of the learned CIT(A) has also not been rebutted before us on behalf of the assessee.

7.

In view of the above, findings in the order of the learned CIT(A) are found to be well versed and the same is hereby confirmed. The grievance sought to be raised by the assessee is found to be unjustifiable and the same is rejected.

8.

In the result, the appeal is dismissed.

Order pronounced in the Court on 8th April, 2019 at Ahmedabad. (WASEEM AHMED) VICE-PRESIDENT Ahmedabad; Dated 08/04/2019 **bt

आदेश क! "&त'ल(प अ)े(षत/Copy of the Order forwarded to : 1. अपीलाथ" / The Appellant

2.

""यथ" / The Respondent. 3. संबं"धत आयकर आयु,त / Concerned CIT 4. आयकर आयु,त ( अपील ) / The CIT(A)-

5.

(वभागीय "&त&न"ध , आयकर अपील"य अ"धकरण , राजोकट/DR,ITAT, Ahmedabad, 6. गाड5 फाईल /Guard file.

आदेशानुसार/ BY ORDER,सहायक पंजीकार (Asstt.

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